Section 7(1) in The Calcutta University Act, 1979.
(1)The Governor shall, by virtue of his office, be the Chancellor of the University. He shall be the head of the University and the President of the Senate and shall, when present, preside at the meetings of the Senate.[* * * * *] [Sub-section (2) omitted by W.B. Act 44 of 1S80.]
